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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(ii) in Punjab Liquor Prohibition Rules, 1955

(ii)a registered medical practitioner, may also keep in his possession on any time, brandy not exceeding one hundred and twenty milliliters for bona fide use in practice, under a permit in form Pn 5 granted by the Collector.